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“Assistant Commissioner”

Chapter I - PreliminarySection 2 - DefinitionsSection 2(9A) / Section 1178,789 judgments

The decision most relied on for Assistant Commissioner is Ahmedabad Electricity Co. Ltd. v. CIT (199 ITR 351), cited in 441 judgments on BharatTax.

Leading authorities on Assistant Commissioner

Ahmedabad Electricity Co. Ltd. v. CIT
199 ITR 351 · 1993 · High Court
441
citing judgments

Appellate authorities can consider additional grounds for deduction, even if not originally claimed before the Assessing Officer or Appellate Assistant Commissioner, provided the facts are not disputed and it pertains to a legal claim for correct tax liability. This is because the purpose of an appeal is to ascertain the correct tax liability.

Smt. Prabhavati S. Shah v. CIT
231 ITR 1 · 1998 · High Court
186
citing judgments

The first appellate authority must admit additional evidence if it is necessary for determining the true state of affairs and preventing undue hardship or a failure of justice, even without a specific request and particularly when the case falls under Rule 46A(1)(c).

H.R. Mehta v. Assistant Commissioner of Income-tax, Mumbai
72 Taxmann.com 110 · 2016 · High Court
125
citing judgments

The Assessing Officer must provide the assessee with all material relied upon for an addition or disallowance and an opportunity to cross-examine deponents or witnesses whose statements form the basis of the assessment. Failure to provide such an opportunity violates natural justice and invalidates the addition or disallowance.

Shyam Sunder Khandelwal v. Assistant Commissioner of Income Tax
161 Taxmann.com 255 · 2024 · High Court
97
citing judgments

When incriminating material belonging to a person other than the searched person is found during a search, assessment proceedings against that 'other person' must be initiated under Section 153C of the Income Tax Act. The revenue remains at liberty to proceed in accordance with law if initial proceedings are flawed.

CIT v. K.V. Pilliah and Sons.
63 ITR 411 · 1967 · Supreme Court
97
citing judgments

The Income Tax Appellate Tribunal is not required to repeat its reasons when it fully agrees with the conclusions of the lower appellate authority and has no further grounds to add, even as the final fact-finding body.

Kirloskar Investments & Finance Ltd. v. Assistant Commissioner of Income-tax
67 ITD 504 · 1998 · ITAT
58
citing judgments

Merely providing a copy of a statement or letters is not sufficient opportunity; when oral evidence is relied upon to replace written evidence, the party against whom it is used must be allowed to cross-examine the person concerned to properly weigh the evidence.

Gyankumar Agarwal (Ind.) v. Assistant Commissioner Income-tax
30 Taxmann.com 114 · 2013 · Reported
46
citing judgments

The burden of proof lies on the assessee to rebut the contents of documents or incriminating material discovered during a search and seizure operation, especially concerning undisclosed income, leveraging presumptions under sections like 132(4A) and 292C.

Malani Ramjivan Jagannath v. Assistant Commissioner Of Income Tax
316 ITR 120 · 2009 · High Court
46
citing judgments

A mere lower gross profit (G.P.) rate or deviation in G.P. is not sufficient to justify a trading addition or the rejection of books of account if the books are maintained properly, entries are vouched, and stock positions are not disputed. The estimation of profit must rely on cogent material beyond mere suspicion.

Judgments citing Assistant Commissioner

M/S. Coastal Energen Private Limited, Egmore, Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 507/CHNY/2023[2014-15]Status: DisposedITAT Chennai12 Jun 2024AY 2014-15

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos. 505, 506 & 507/Chny/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/S. Coastal Energen Private The Assistant Commissioner Of Limited, V. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner Of Income Tax, Corporate Circle 1(2) Pan: Aadcc 0886G Chennai.) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri N. Balakrishnan, Irs, Cit. सुनवाई क" तारीख/Date Of Hearing : 14.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri N. Balakrishnan, IRS, CIT
Section 143Section 143(3)Section 44A

आयकर अपील सं./ITA Nos. 505, 506 & 507/CHNY/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/s. Coastal Energen Private The Assistant Commissioner of Limited, v. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner

M/S. Coastal Energen Private Limited, Egmore, Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 506/CHNY/2023[2013-14]Status: DisposedITAT Chennai12 Jun 2024AY 2013-14

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos. 505, 506 & 507/Chny/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/S. Coastal Energen Private The Assistant Commissioner Of Limited, V. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner Of Income Tax, Corporate Circle 1(2) Pan: Aadcc 0886G Chennai.) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri N. Balakrishnan, Irs, Cit. सुनवाई क" तारीख/Date Of Hearing : 14.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri N. Balakrishnan, IRS, CIT
Section 143Section 143(3)Section 44A

आयकर अपील सं./ITA Nos. 505, 506 & 507/CHNY/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/s. Coastal Energen Private The Assistant Commissioner of Limited, v. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner

M/S. Coastal Energen Private Limited, Egmore, Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeals filed by the assessee in ITA Nos

ITA 505/CHNY/2023[2012-13]Status: DisposedITAT Chennai12 Jun 2024AY 2012-13

Bench: Shri Mahavir Singhand Shri Manoj Kumar Aggarwalआयकर अपील सं./Ita Nos. 505, 506 & 507/Chny/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/S. Coastal Energen Private The Assistant Commissioner Of Limited, V. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner Of Income Tax, Corporate Circle 1(2) Pan: Aadcc 0886G Chennai.) (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri B. Ramakrishnan, C.A. ""यथ" क" ओर से/Respondent By : Shri N. Balakrishnan, Irs, Cit. सुनवाई क" तारीख/Date Of Hearing : 14.03.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024 आदेश /O R D E R

For Appellant: Shri B. Ramakrishnan, C.AFor Respondent: Shri N. Balakrishnan, IRS, CIT
Section 143Section 143(3)Section 44A

आयकर अपील सं./ITA Nos. 505, 506 & 507/CHNY/2023 िनधा"रण वष" /Assessment Years:2012-2013, 2013-2014 & 2014-2015. M/s. Coastal Energen Private The Assistant Commissioner of Limited, v. Income Tax No. 5, Buhari Building, Central Circe 1(1) Moores Road, Egmore, Chennai Chennai 600 006. ( Previously The Deputy Commissioner

Temenos Headquarters Sa, Switzerland vs. Deputy Commissioner of Income Tax, International Taxation 2(2), Chennai

In the result, appeals filed by the assessee for assessment years 2016-17, 2020-21 & 2021-22 are allowed and stay applications filed by the assessee for assessment years

ITA 1575/CHNY/2023[2021-22]Status: DisposedITAT Chennai12 Jun 2024AY 2021-22

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Ragunatha, Hon’Bleआयकर अपीलसं./Ita Nos.: 1573, 1574 & 1575/Chny/2023 िनधा"रणवष" / Assessment Years: 2016-17, 2020-21 & 2021-22 & S.A. Nos. 20, 21/Chny/2024 [In Ita Nos. 1574 & 1575/Chny/2023] िनधा"रण वष" / Assessment Years : 2020-21, 2021-22 Temenos Headquarters Sa, Deputy Commissioner Of No.2, Rue De Lecole De V. Income Tax, Chimie, International Taxation -2(2), 1205 Geneva, Chennai. Switzerland- 1205. [Pan:Aadct-7868-H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओरसे/Appellant By : Shri. R. Sivaraman, Advocate ""यथ" क" ओरसे/Respondent By : Shri. V. Nandakumar, Cit सुनवाई क" तारीख/Date Of Hearing : 24.04.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. V. Nandakumar, CIT
Section 143(2)Section 143(3)

Chennai Tribunal) b) Temenos India Private Limited Vs DCIT, International taxation 2(2), Chennai. (ITA No. 1955/Chny/2017) c) Altisource Business Solutions (P.) Ltd v Assistant Commissioner of Income-tax (International Taxation), [2021] 127 taxmann.com 800 (Bangalore Tribunal) d) Bain &Company India (P.) Ltd. V Income-tax Officer (TDS), International Taxation

Temenos Headquarters Sa, Switzerland vs. Deputy Commissioner of Income Tax, International Taxation 2(2), Chennai

In the result, appeals filed by the assessee for assessment years 2016-17, 2020-21 & 2021-22 are allowed and stay applications filed by the assessee for assessment years

ITA 1574/CHNY/2023[2020-21]Status: DisposedITAT Chennai12 Jun 2024AY 2020-21

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Ragunatha, Hon’Bleआयकर अपीलसं./Ita Nos.: 1573, 1574 & 1575/Chny/2023 िनधा"रणवष" / Assessment Years: 2016-17, 2020-21 & 2021-22 & S.A. Nos. 20, 21/Chny/2024 [In Ita Nos. 1574 & 1575/Chny/2023] िनधा"रण वष" / Assessment Years : 2020-21, 2021-22 Temenos Headquarters Sa, Deputy Commissioner Of No.2, Rue De Lecole De V. Income Tax, Chimie, International Taxation -2(2), 1205 Geneva, Chennai. Switzerland- 1205. [Pan:Aadct-7868-H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओरसे/Appellant By : Shri. R. Sivaraman, Advocate ""यथ" क" ओरसे/Respondent By : Shri. V. Nandakumar, Cit सुनवाई क" तारीख/Date Of Hearing : 24.04.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. V. Nandakumar, CIT
Section 143(2)Section 143(3)

Chennai Tribunal) b) Temenos India Private Limited Vs DCIT, International taxation 2(2), Chennai. (ITA No. 1955/Chny/2017) c) Altisource Business Solutions (P.) Ltd v Assistant Commissioner of Income-tax (International Taxation), [2021] 127 taxmann.com 800 (Bangalore Tribunal) d) Bain &Company India (P.) Ltd. V Income-tax Officer (TDS), International Taxation

Temenos Headquarters Sa, Switzerland vs. Deputy Commissioner of Income Tax, International Taxation 2(2), Chennai

In the result, appeals filed by the assessee for assessment years 2016-17, 2020-21 & 2021-22 are allowed and stay applications filed by the assessee for assessment years

ITA 1573/CHNY/2023[2016-17]Status: DisposedITAT Chennai12 Jun 2024AY 2016-17

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Ragunatha, Hon’Bleआयकर अपीलसं./Ita Nos.: 1573, 1574 & 1575/Chny/2023 िनधा"रणवष" / Assessment Years: 2016-17, 2020-21 & 2021-22 & S.A. Nos. 20, 21/Chny/2024 [In Ita Nos. 1574 & 1575/Chny/2023] िनधा"रण वष" / Assessment Years : 2020-21, 2021-22 Temenos Headquarters Sa, Deputy Commissioner Of No.2, Rue De Lecole De V. Income Tax, Chimie, International Taxation -2(2), 1205 Geneva, Chennai. Switzerland- 1205. [Pan:Aadct-7868-H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओरसे/Appellant By : Shri. R. Sivaraman, Advocate ""यथ" क" ओरसे/Respondent By : Shri. V. Nandakumar, Cit सुनवाई क" तारीख/Date Of Hearing : 24.04.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. V. Nandakumar, CIT
Section 143(2)Section 143(3)

Chennai Tribunal) b) Temenos India Private Limited Vs DCIT, International taxation 2(2), Chennai. (ITA No. 1955/Chny/2017) c) Altisource Business Solutions (P.) Ltd v Assistant Commissioner of Income-tax (International Taxation), [2021] 127 taxmann.com 800 (Bangalore Tribunal) d) Bain &Company India (P.) Ltd. V Income-tax Officer (TDS), International Taxation

Jagadambal Ramachandran, Hosur vs. ACIT, Circle-1, Hosur

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 1346/CHNY/2023[2017-18]Status: DisposedITAT Chennai12 Jun 2024AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri Amitabh Shuklaआयकर अपील सं./I.T.A. No.1346/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 Jagathambal Ramachandran, Vs. The Assistant Commissioner Of 16/4, First Floor, Thimothis Street, Income Tax, Kumarasamypet, Dharmapuri 636 701. Circle I, Hosur. [Pan: Aifpj5376B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Srikrishna, Ca ""थ" की ओर से/Respondent By : Shri Ar V Sreenivasan, Addl. Cit सुनवाई की तारीख/ Date Of Hearing : 05.06.2024 घोषणा की तारीख /Date Of Pronouncement : 12.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 27.09.2023 Passed By The Ld. Cit(A) [Nfac], Delhi For The Assessment Year 2017-18. 2. The Assessee Has Raised 7 Grounds Of Appeal Amongst Which, The Only Effective Issue Arises For Our Consideration Is To Whether The Ld. Cit(A) Was Justified In Confirming The Order Of The Assessing Officer Without There Being Proper Opportunity To The Assessee In The Given Facts & Circumstances Of The Case.

For Appellant: Shri S. Srikrishna, CAFor Respondent: Shri AR V Sreenivasan, Addl. CIT
Section 69A

Ravi, Judicial Member & Shri Amitabh Shukla, Accountant Member आयकर अपील सं./I.T.A. No.1346/Chny/2023 िनधा"रण वष"/Assessment Year: 2017-18 Jagathambal Ramachandran, Vs. The Assistant Commissioner of 16/4, First Floor, Thimothis Street, Income Tax, Kumarasamypet, Dharmapuri 636 701. Circle I, Hosur. [PAN: AIFPJ5376B] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर

Ramasamy Sathiyan, Karur vs. ACIT Central Circle 2, Trichy

In the result, the appeal filed by the assessee is dismissed

ITA 324/CHNY/2022[2018-19]Status: DisposedITAT Chennai12 Jun 2024AY 2018-19

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.324/Chny/2022 िनधा"रण वष"/Assessment Years: 2018-19 Ramasamy Sathyan, Vs. The Assistant Commissioner Of 32, Kamarajapuram North, Income Tax, Karur, Tamil Nadu 639 002. Central Circle 2, [Pan: Aayps7833F] Trichy. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S. Sridhar, Advocate ""थ" की ओर से/Respondent By : Shri R. Clement Ramesh Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 09.05.2024 घोषणा की तारीख /Date Of Pronouncement : 12.06.2024 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal By The Assessee Is Directed Against The Order Dated 08.03.2022 Passed By The Ld. Principal Commissioner Of Income Tax (Central), Chennai-2, Chennai Under Section 263 Of The Income Tax Act, 1961 [“Act” In Short] For The Assessment Year 2018-19..

For Appellant: Shri S. Sridhar, AdvocateFor Respondent: Shri R. Clement Ramesh Kumar, CIT
Section 10Section 143(3)Section 156Section 263Section 263(1)

Viswanethra Ravi, Judicial Member & Shri Jagadish, Accountant Member आयकर अपील सं./I.T.A. No.324/Chny/2022 िनधा"रण वष"/Assessment Years: 2018-19 Ramasamy Sathyan, Vs. The Assistant Commissioner of 32, Kamarajapuram North, Income Tax, Karur, Tamil Nadu 639 002. Central Circle 2, [PAN: AAYPS7833F] Trichy. (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर